Section 16AA(2)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

[Cites 0, Cited by 0] [Section 16AA(2)] [Section 16AA] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16AA(2)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(a)The proprietor shall deposit fifty per cent of the duty payable for a month in advance. The amount of duty payable in advance shall be deposited by the proprietor into Government account at the treasury or sub-treasury before the commencement of the month. On the first day of every month he shall submit to the District Excise Officer a statement in Form P indicating the amount of duty deposited during the previous month alongwith the challan, number and date of deposit and he shall also submit a copy of the treasury receipted challan.

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State of Madhya Pradesh - Subsection

Section 16AA(2)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942